Section 14 in Criminal Rules of Practice and Circular Orders, 1990
14. Translation of summons:
- When a summons is written in language different from that of the Court within whose jurisdiction it is to be served, the Court transmitting it for service shall also send a translation thereof in English, and in cases where the summons has to be returned to any Court outside the State and the return is not in English or in the language of that Court, the endorsement and the affidavit, if any, mentioned in Section 68 of the Code with which it is sent back to that Court shall be accompanied by a translation of the return into English.
